Baljit Singh And Others vs State Of Punjab And Others
2024 Latest Caselaw 7302 P&H

Punjab-Haryana High Court

Baljit Singh And Others vs State Of Punjab And Others on 5 April, 2024

                                       Neutral Citation No:=2024:PHHC:046313



                                        2024:PHHC:046313
      IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH

118                                            CWP-7718-2024
                                               Date of decision: 05.04.2024

BALJIT SINGH AND OTHERS                                    ....PETITIONERS
                                Vs.
STATE OF PUNJAB AND OTHERS                                 ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present:     Mr. Nitesh Singla, Advocate
             for the petitioners.

             Mr. Aman Dhir, DAG, Punjab.
                   ****

JAGMOHAN BANSAL, J (ORAL)

1. The petitioners through instant petition under Articles 226/227 of

the Constitution of India are seeking direction to respondent to count the service

rendered as Special Police Officer for qualifying service for the purpose of

seniority.

2. Learned counsel for the petitioners, inter alia, contends that case of

the petitioners is squarely covered by judgment dated 06.09.1995 passed by a

Co-ordinate Bench of this Court in CWP- 812 of 1994 titled as 'Balvinder

Kumar and others vs. The State of Punjab and others', judgment dated

12.12.1996 passed by a Division Bench of this Court in CWP No. 7451 of 1996

titled as 'Lal Mohd. and 25 others vs. State of Punjab' as well as judgment

dated 16.03.2023 passed by this Court in CWP No. 5648 of 2017 titled as

'Sukhmander Singh and others vs. State of Punjab and others'.

3. Mr. Aman Dhir, DAG, Punjab who on advance notice is present in

Court submits that in terms of judgments of this Court in Balvinder Kumar

(Supra), Lal Mohd. (Supra), Sukhmander Singh (Supra), the respondent

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Neutral Citation No:=2024:PHHC:046313

authorities in the case of various officials have considered their claim and passed

orders. He further asserts that appropriate authority would consider case of the

petitioner in terms of judgment of Division Bench of this Court in Balvinder

Kumar (Supra), Lal Mohd.(Supra), Sukhmander Singh (Supra) and pass an

appropriate order within 3 months from today.

4. In the wake of statements of both sides, the present petition stands

disposed of.

05.04.2024                                      [JAGMOHAN BANSAL]
manoj                                               JUDGE

                     Whether speaking/reasoned         Yes/No
                     Whether reportable                Yes/No




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